MANOJ GOYAL Vs. SUMIT BANSAL

JUDGEMENT

(1.) The present petitions under Sec. 482 of the Code of Criminal Procedure, 1973 (hereinafter referred to as 'Cr.P.C.') are being disposed of by a common judgement. The details of the petitions are as follows:

(2.) For the sake of brevity and convenience, petitioner- Mr. Manoj Goyal in CRL.M.C. 2161/2024 and CRL.M.C. 7632/2023 will be referred to as the 'petitioner' hereinafter.

(3.) In petition no. 1, i.e., CRL. M.C. 2161/2024, the respondent herein filed a complaint dtd. 16/7/2019 against the petitioner and 'M/s MGI Developers and Promoters', of which the petitioner is the proprietor (hereinafter referred to as the 'petitioner firm') for the offences punishable under Ss. 138, 141 and 142 of the Act. Averments made in the complaint for the sake of completeness read as under: